Section 73 in The Orissa Motor Vehicles Rules, 1993
73. Variation of permit or condition thereto.
(1)Upon application made in writing by the holder of any permit or the permit granting authority sou motu may at any time, in its discretion vary the permit or any of the conditions thereof subject to the provisions of the following sub-rules.(2)Where any application has been made by any person in connection with grant of a stage carriage permit or a goods carriage permit under Subsection (1) of section 71 or section 78, the permit granting authority shall, not subsequent to the issue of the permit vary the permit or any condition therein in a manner prejudicial to any person by whom such application has been made unless the authority has afforded such person a reasonable opportunity of making an objection or suggestion in respect of the proposed variation of the permit or any condition thereof.(3)Notwithstanding the provisions of Sub-rule (2) a Regional Transport Authority may vary any stage carriage permit or any goods carriage permit without affording any person an opportunity of making a representation if, in the opinion of the Regional Transport Authority, the representation made by such person in respect of the issue or of the renewal of the permit was frivolous or vexatious or if the variation of the permit or any condition thereof is in accordance with any particular or general direction issued by the State Transport Authority under Sub-section (4) of section 68 or involves a question of principle which has already been decided by a ruling of the Regional Transport Authority or of the State Transport Authority and which has not been modified upon appeal.(4)Tax and additional tax under the Orissa Motor Vehicles Taxation Act 1975 shall be regularly paid in respect of the vehicle in order to operate under the permit.(5)In a public service vehicle except in a motor cab or tourist vehicle, no audio-visual appliance shall be used save with prior approval of the Commissioner or of any other officer authorised by him.
